ANANTHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) This Criminal Original Petition is filed by one Ananthakrishnan on behalf of one Mr. Devarajan, who had been summoned by the Special Court for CBI at Chennai to appear and give evidence. This witness summon has been issued at the instance of A8 in C.C. No. 08 of 2002.

(2.) This case has checkered history wherein for the FIR filed in the month of October 1996, the prosecution has filed final report on completion of investigation in the month of March 2002 and after 15 long years, the prosecution has completed by examining 65 witnesses. After questioning the accused, 14 in number the incriminating materials available on record. During the month of February 2018, the defence has started the process of examining defence witnesses.

(3.) One Mr. Marimuthu is arrayed as 8th accused, had furnished a list of 28 witnesses were to be examined on his behalf. The time fixed for examining the witnesses was not adequate for the said accused hence, he approached this Court for extension of time and this Court in Crl.R.C. No. 609 of 2018 dated 30.05.2018 had extended the time to complete the examining the defence witnesses till 29.06.2018. Mr. Devarajan is one of the person who has been summoned to give his evidence on behalf of the defence. On receipt of the summon on his behalf Mr. Ananthakrishnan, who is the petitioner herein had filed a petition stating that Devarajan suffers from Parkinson disease and memory loss. He is not in a position to appear before this Court and depose and to avoid unnecessarily harassment, his appearance before the Court should be dispensed.